DINESH SON OF B KHANNA Vs. KARNATAKA LOK-AYUKTA REPRESENTED BY ITS ADDITIONAL REGISTRAR OF ENQUIRIES, BENGALURU

JUDGEMENT

(1.) Petitioner is before this Court under Articles 226 and 227 of the Constitution of India praying for the following reliefs:-

(2.) Annexure-M is enquiry report dated 15.02.2014, Annexure-N is recommendation of the 2nd respondent - Upa-lokayukta dated 25.02.2014 and Annexure-R is Resolution dated 11.12.2014 of the 3rd respondent - Board to compulsorily retire the petitioner.

(3.) Petitioner was working as Junior Engineer (Electrical) in the 3rd respondent Karnataka Power Transmission Corporation Limited (for short 'the KPTCL'). He was appointed on 01.09.1997 as Junior Engineer. When he was working as Junior Engineer (Electrical), Transmission Line Section, Jog falls, one A. Manjappa Class I Contractor was entrusted with the work of drawing new electrical lines in the place of old ones. For the work entrusted to the contractor, the materials were supplied and the contractor on supply of materials was to execute the work. It is stated that the said contractor on 03.04.2006 had borrowed a sum of Rs.1,000/- from the petitioner. The petitioner had issued notice to the said contractor for return of materials which had not been returned on completion of certain works and the notice had indicated that failing which, action would be initiated against him. The said contractor filed false complaint before the respondent Nos.1 and 2 stating that the petitioner had demanded a sum of Rs.2,000/- and he had paid Rs.1,000/- on 22.07.2006 and the petitioner is demanding for balance amount of Rs.1,000/-. The case was registered against the petitioner and based on the complaint, trap was laid while the petitioner was receiving Rs.1,000/-. Immediately the petitioner gave voluntary statement that the contractor had paid Rs.1,000/- towards return of the loan taken by him.